Section 8 in THE DELHI GOODS AND SERVICES TAX (AMENDMENT) ACT, 2019
8. Amendment of section 44:- In the principal Act, in section 44, in sub-section (1), the following provisos shall be inserted, namely:—
“Provided that the Commissioner may, on the recommendations of the Council and for reasons to be recorded in writing, by notification, extend the time limit for furnishing the annual return for such class of registered persons as may be specified therein:Provided further that any extension of time limit notified by the Commissioner of Central tax shall be deemed to be notified by the Commissioner.”.
